M.P. STEEL CORPORATION Vs. COMMISSIONER OF CENTRAL EXCISE
LAWS(SC)-2015-4-152
SUPREME COURT OF INDIA
Decided on April 24,2015

M.P. Steel Corporation Appellant
VERSUS
COMMISSIONER OF CENTRAL EXCISE Respondents

JUDGEMENT

- (1.) On being mentioned learned senior counsel has pointed out the typographical error in para 53 of the judgment where the remand is to be to jurisdictional Commissioner (Appeals) instead of CESTAT. The error is corrected accordingly.;


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